High Courts03 Sept 1984
Lajwanti and Others Vs Haryana State and Others
Punjab And Haryana At Chandigarh · (1985) 1 ACC 24 : AIR 1985 P&H 71 : (1985) 2 ILR (P&H) 14
Penal Code, 1860 (IPC) — Section 304
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,033 of 4,611
High Courts03 Sept 1984
Angrez Kaur and Others Vs Pepsu Road Transport Corporation and Others
Punjab And Haryana At Chandigarh · (1985) 1 ACC 6
High Courts31 Aug 1984Allowed
Rajnish Chopra Vs Ran Singh and Others
Punjab And Haryana At Chandigarh · (1986) ACJ 481
High Courts31 Aug 1984Allowed
National Insurance Company Limited Vs Kundan Singh and Others
Punjab And Haryana At Chandigarh · (1987) 61 CompCas 708 : (1986) 89 PLR 403
High Courts31 Aug 1984
Amar Singh Chahal Vs Union Territory, Chandigarh and ors.
Punjab And Haryana At Chandigarh · (1985) 1 AICLR 392
High Courts31 Aug 1984
Gurdial Singh Vs Financial Commissioner .
Punjab And Haryana At Chandigarh · (1985) ILR (P&H) 421 : (1985) PLJ 346 : (1985) RRR 594
High Courts31 Aug 1984
Madan Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (1984) 08 P&H CK 0035
High Courts31 Aug 1984
Umed Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1985) 1 AICLR 219
High Courts31 Aug 1984Dismissed
Mohinder Kumar Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1985) 2 ILR (P&H) 9
Constitution of India, 1950 — Article 226, 324Punjab Municipal Election Rules, 1994 — Rule 53, 53(1), 57, 58, 66
High Courts30 Aug 1984
P.P. Kapoor Superintendent and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1985) 1 ILR (P&H) 71
Punjab Civil Secretariat (State Service Class — III) Rules, 1952 — Rule 6
High Courts30 Aug 1984
Chuni Lal Vs State of Haryana
Punjab And Haryana At Chandigarh · (1984) 08 P&H CK 0066
High Courts30 Aug 1984
Kishori Lal Vs Babu Saini & Ors.
Punjab And Haryana At Chandigarh · (1985) 1 RCR(Criminal) 409
High Courts30 Aug 1984Dismissed
Amar Nath and others Vs Narain Das
Punjab And Haryana At Chandigarh · (1985) 1 RCR(Rent) 82
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts29 Aug 1984
Santro Devi and Another Vs Partap Singh and Others
Punjab And Haryana At Chandigarh · (1984) 2 ACC 542 : (1986) ACJ 233
High Courts29 Aug 1984
Teja Singh Vs District Magistrate, Patiala and anr.
Punjab And Haryana At Chandigarh · (1984) 08 P&H CK 0069
High Courts29 Aug 1984
Manjit Kaur and Others Vs Gurmail Singh and Others
Punjab And Haryana At Chandigarh · (1985) 1 ACC 358 : AIR 1985 P&H 216
Central Motor Vehicles Rules, 1989 — Regulation 6 , 7
High Courts29 Aug 1984
Joginder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1985) CriLJ 440
Arms Act, 1959 — Section 25, 26, 27, 28, 29Criminal Procedure Code, 1973 (CrPC) — Section 167, 4, 5Explosive Substances Act, 1908 — Section 3, 4, 5, 6
High Courts29 Aug 1984
Raghubir Singh Chaudhary and Another Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1985) 1 ACC 136
High Courts29 Aug 1984
The Oriental Fire and General Insurance Company Ltd. Vs Bhajan Kaur and Others
Punjab And Haryana At Chandigarh · (1985) 1 ACC 44
High Courts28 Aug 1984
Ishwar Pal Attri Vs Devinder Singh and Others
Punjab And Haryana At Chandigarh · (1985) 1 ACC 142